Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Maharashtra - Section Section 43 in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002 43. Prohibition of the use of handcuffs or chains. - No child dealt with under the provisions of the Act shall be handcuffed or chained.
